Supreme Court - Daily Orders
Pentamedia Graphics Ltd. vs Commissioner Of Income Tax, Chennai on 23 September, 2015
ITEM NO.73 REGISTRAR COURT. 2 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 34498/2014
PENTAMEDIA GRAPHICS LTD. Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, CHENNAI Respondent(s)
(with office report)
WITH
SLP(C) No. 34500-34501/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 23/09/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr. Pratap Venugopal,Adv
M/s. K. J. John & Co.,Adv.
For Respondent(s) Mr. Pabitra Kumar Biswal,Adv.
Mrs. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 34498/2014
The office report indicates that the service of notice is complete on the sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
SLP(C) Nos. 34500-34501/2014 The sole respondent has failed to file the counter affidavit Signature Not Verified within Digitally signed by Madhu Grover the period stipulated under the rules. Viewed, in that Date: 2015.09.24 context, 15:38:16 SCT Reason: the matter shall be processed for listing before the Hon'ble Court, under the rules.
(M K HANJURA) Registrar MG